High Courts09 Oct 2025Dismissed
Soniya Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2274
Constitution of India-Article 226
COURT ARCHIVE
Delhi High Court judgments, 2025
6,957 judgments · page 137 of 348
High Courts09 Oct 2025Partly Allowed
The State (GNCT Of Delhi) Vs Mandeep & Anr.
Delhi High Court · (2025) 10 DEL CK 2279
Cr.P.C.-Section 378(1)IPC-Section 34, 392, 397, 411
High Courts09 Oct 2025Disposed Of
Alkali Manufacturers Association Of India Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2241
Constitution of India-Article 226
High Courts09 Oct 2025
Maharani Bagh Co-Operative House Building And Welfare Society Ltd. & Anr. Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2239
High Courts09 Oct 2025Dismissed
Delhi Transco Limited Vs M/s Hindustan Urban Infrastructure Limited
Delhi High Court · (2025) 10 DEL CK 2249
Arbitration and Conciliation Act, 1996-Section 3, 11, 11(6), 21, 31(3), 34, 34(2)(b)(ii), 34(2-A), 37, 43(1), 85(2)(a)Commercial Courts Act, 2015-Section 13Limitation Act, 1963-Section 3, 5 to 20, 9, 18, Article 137
High Courts09 Oct 2025Dismissed
Union Of India & Ors. Vs Major Gaurav Sheoran Retd
Delhi High Court · (2025) 10 DEL CK 2260
Pension Regulations-Regulation 48, 50Constitution of India-Article 14
High Courts09 Oct 2025Allowed
Smt M Meena Vs Union Of India & Ors.
Delhi High Court · (2025) 10 DEL CK 2262
Constitution of India-Article 226Armed Forces Tribunal Act-Section 14Central Civil Services (Pension Rules), 1972-Rule 37A
High Courts09 Oct 2025Disposed Of
Central Bank Of India Vs Sh Sohan Kumar & Anr.
Delhi High Court · (2025) 10 DEL CK 2309
Constitution of India-Article 338, 338(5)(a), 338(5)(b), 338(6), 338(8)Notification G.S.R 414(E)- Rules of Procedure of the National Commission for Scheduled Caste dated 25.03.2009-Rule 7.2(a)(i), 7.2(a)(vii), 7.4.1
High Courts09 Oct 2025Allowed
Jaiveer & Anr. Vs The State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 2301
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498A, 406, 354A, 34Code of Criminal Procedure-Section 482
High Courts09 Oct 2025Disposed Of
Dass Paper Mart Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 10 DEL CK 2299
High Courts09 Oct 2025Disposed Of
Rajwanti Deshwal Vs Municipal Corporation Of Delhi
Delhi High Court · (2025) 10 DEL CK 2294
High Courts09 Oct 2025Disposed Of
Union Of India & Ors. Vs Kartar Singh
Delhi High Court · (2025) 10 DEL CK 2293
Right to Information Act, 2005-Section 6(3)
High Courts09 Oct 2025Dismissed
IRB Westcoast Tollway Ltd. & Ors. Vs National Highways Authority Of India
Delhi High Court · (2025) 10 DEL CK 2292
Arbitration & Conciliation Act, 1996-Schedule IV
High Courts09 Oct 2025Allowed
Akhil Bharatiya Jan Sangh Vs Election Commission Of India
Delhi High Court · (2025) 10 DEL CK 1720
Election Symbols (Reservation And Allotment) Order, 1968-Clause 15Constitution of India
High Courts09 Oct 2025Disposed Of
Kanhaiya Lal & Ors. Vs Subhash Chandbr & Anr.
Delhi High Court · (2025) 10 DEL CK 1739
CPC, 1908-Order XXII Rule 4, Section 151, I Rule 10(2), 22 Rule 9(2)Limitation Act, 1963-Section 5Copyright Act
High Courts09 Oct 2025Disposed Of
Ajaz Khan Vs The State NCT Of Delhi
Delhi High Court · (2025) 10 DEL CK 1827
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 35(3)Code of Criminal Procedure, 1973-Section 482, 438Bhartiya Nyaya Sanhita, 2023-Sections 79, 64, 64(2)(M), 69, 74
High Courts09 Oct 2025Allowed
Manish Yadav Vs The State Of N.C.T. Of Delhi & Anr.
Delhi High Court · (2025) 10 DEL CK 1836
Bharatiya Nagarik Suraksha Sanhita-Section 528IPC-Sections 498ACode of Criminal Procedure, 1973-Section 482
High Courts09 Oct 2025Dismissed
Rumana Through Father Mr Hemant & Ors. Vs Bluebells International School Kailash & Anr.
Delhi High Court · (2025) 10 DEL CK 1858
Delhi School Education Act, 1973-Sections 17, 17(3), 18, 18(3), 18(4), 18(4)(a), 18(5), 20, 24, 24(4)Delhi School Education Rules, 1973-Rules 172 to 179, 172(1), 172(2), 173, 173(4), 174, 175, 177Constitution of India-Article 19(1)(g)
High Courts09 Oct 2025Allowed
Devika Sharma & Ors. Vs Nira Infrastructures Engineers Pvt. Ltd. & Ors.
Delhi High Court · (2025) 10 DEL CK 1881
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order XLIII Rule (1)(r), XXXIX Rule 1 and 2, 1 Rule 10, 7 Rule 11, 39 Rule 1 and 2, 2 Rule 2Bharatiya Sakshya Adhiniyam, 2023-Section 63